Section 24(2) in The Goa, Daman and Diu School Education Act, 1984
(2)The composition of the Advisory Board shall be as follows, namely:-(a)the Chairman of the Goa, Daman and Diu Board of Secondary and Higher Secondary Education, ex officio;(b)three persons, who are the heads of recognized private schools;(c)[four] [Substituted by the Amendment Act 25 of 2008.] representatives of organizations of teachers of recognized private schools;(d)three representatives of the managements of recognised private schools;(e)the Director, who shall be the Secretary to the Advisory Board;(f)the Principal of one of the colleges in the Union territory;(g)two members of the Legislative Assembly of the Union territory to be nominated by the Speaker;(h)two eminent educationists;(i)two representatives of the parents and guardians of the students of recognized private schools; and(j)two representatives of the students of recognized private schools.
